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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(6) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(6)The Animal Breeding Regulatory Authority, after satisfying itself that,-
(A)the embryo bank or embryo transfer technology or in-vitro fertilization laboratory,-
(i)has such premises for the quarantine of donor animals, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;
(ii)has such premises for the rearing and housing of donors animals and the collection, processing, quality control, storage, distribution and quarantine of embryo, as may be specified by the Animal Breeding Regulatory Authority or the Government of India; and
(iii)has such premises for the storage of embryos, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;
(B)every donor animal, used for embryo transfer technology or in-vitro fertilization,-
(i)has tested negative to such tests, as may be specified by the Animal Breeding Regulatory Authority or the Government of India,-
(a)prior to its entry to quarantine station;
(b)during quarantine period at a quarantine station;
(c)during rearing at a rearing station; and
(ii)is free of reproductive abnormalities and disease and has no conformational or known genetic defects;
(iii)conforms to breed characteristics of the breed and meets such minimum standards for various traits in terms of quantity and quality, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;
(C)the embryo or embryo transfer technology or in-vitro fertilization laboratory shall maintain accurate pedigree and performance records of the donor animals, whose oocyte or ovum or embryo it produces, stores, sells, distributes or proposes to distribute for embryo transfer in such format, as may be prescribed,-
shall grant the certificate of registration to a new or existing embryo or embryo transfer technology or in-vitro fertilization laboratory clearly specifying the name and address of the embryo or embryo transfer technology or in-vitro fertilization laboratory, registration number of the embryo or embryo transfer technology or in- vitro fertilization laboratory, unique identification number of certified donors animals to be used for embryo production, name of the in-charge of the station or laboratory on such terms and conditions, as it may deem fit.